NAIMBHAI ZAHIRBHAI KAZI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Ronak Raval waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR being C. R. No. I- 11216005230160 of 2023 registered with Dahegam Police Station, Dist. Gandhinagar for the offences punishable under Ss. 429, 295 (A) r/w 114 of the Indian Penal Code and Sec. 8 (2) and 8 (4) of the Gujarat Animal Preservation Act and Sec. 11 (1) (L) of the Prevention of Cruelty to Animals Act .

(3.) As per the FIR, the present applicant is shown as accused no.2 and police received a secret information that one Mustuffa Ibrahimbahi Sipai and his accomplice have slaughtered cows and have stored the stock of beef and they are going to sale it and therefore, they raided the premises of Mustaffa Ibrahuimbhai Sipai and at the time when the raid was carried out, one person ran away and ultimately, the beef weighing 290 Kg. was seized. According to the prosecution, the present applicant is the person who ran away.